Bombay High Court
Feroz Shafi Khan And Another vs The Union Of India And Others on 23 September, 2021
Bench: S. V. Gangapurwala, R. N. Laddha
1 pil 65.21
IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH
AT AURANGABAD
PUBLIC INTEREST LITIGATION NO. 65 OF 2021
Feroz Shafi Khan and another .. Petitioners
Versus
The Union of India and others .. Respondents
Shri Vishal S. Kakde, Advocate h/f Shri Shaikh Mazhar A.
Jahagirdar, Advocate for Petitioners.
Mrs. M. A. Deshpande, Addl.G.P. for Respondent Nos. 2 to 4.
CORAM : S. V. GANGAPURWALA AND
R. N. LADDHA, JJ.
DATE : 23RD SEPTEMBER, 2021.
ORDER :
. Prima facie, we find the petition to be a publicity interest litigation rather than public interest litigation. The petitioner seeks to proceed with the public interest litigation.
2. To test the bonafides and by way of security, if, cost is imposed upon petitioners, so also in view of Rule 7-A of the Bombay High Court Public Interest Litigation Rules, the petitioners shall deposit an amount of Rs. 3,00,000/- (Rs. Three Lacs only) in this Court within a period of two (02) weeks from today. After deposit of amount, this Court would consider whether to entertain the public interest litigation or not.
Stand over to 07.10.2021.
[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.] bsb/Sept.21 ::: Uploaded on - 27/09/2021 ::: Downloaded on - 14/10/2021 07:01:36 :::